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State of Assam - Section

Section 27 in Assam Panchayat (Constitution) Rules, 1995

27. Non-Attendance of Candidate or his Polling Agent.

- Where any act or thing is required or authorised by or under these rules to be done in the presence of the candidate or his Polling Agent, the non-attendance of any such candidate or his Agent at the time and place appointed for the purpose shall not, if the act or thing is otherwise duly done, invalidate the act or thing done.